16. Adjournment. - Subject to the provisions of the Constitution and these rules the Assembly may be adjourned from time to time by its own order :

Provided that a motion for adjornment of the Assembly to a day or sine die shall not be made except in consultation with the Speaker:

Provided further that the Speaker may, if it is represented to him by the Ministers that the public interest requires that the Assembly should meet at any earlier time during the adjornment and if he is satisfied that the public interest does so require, give notice that he is so satisfied and call a meeting of the Assembly before the day to which it has been adjourned or any time after it has been adjourned sine die.